Section 119(2) in The Indo-Tibetan Border Police Force Act, 1992
(2)The commanding officer or the convening officer who tenders a pardon under sub-section (1) shall record -(a)his reasons for so doing;(b)whether the tender was or was not accepted by the person to whom it was made, and shall, on application made by the accused, furnish him with a copy of such record free of cost.
